Section 29 in The Orissa Statistics and Economics Service Rules, 1979
29. Penalties.
(1)If an examinee is found to be using or have used unfair means in the examinations the following penalties, may, without prejudice to any other action that may, be taken against him by the Government, be imposed on him, namely :(a)Cancellation of result of examination in any paper or papers,(b)Debarring from appearing at the examination papers in same chance,(c)Debarring from appearing at the examination in subsequent chance not exceeding two successive chances other than that specified in Clause (b) of Sub-rule (1).(2)The Secretary of the Board of Examiners by himself on behalf of the President of the Board shall be competent to inflict penalties specified above.(3)Orders passed by Secretary, President or Board shall be final.
